102. Case in lower courts in which Public Prosecutor appears. - (a) Immediately after a case is sent up in which the Public Prosecutor is to appear in a Court of a Presidency Magistrate, the Investigating Officer shall submit a comprehensive synopsis of the facts of the case and a summary of the evidence to the Public Prosecutor's office.
(b)On the date fixed for hearing the Investigating Officer shall be present with all his witnesses in the office of the Public Prosecutor by 10 a.m.
